RAGHVENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Learned counsel for the petitioner is permitted to implead Inspector General of Police, Kanpur Zone, Kanpur as respondent No. 3 during the course of the day.

(2.) Heard Sri M.P. Rai, Advocate on behalf of the petitioner and learned Standing Counsel on behalf of respondents.

(3.) The petitioner, who is working as Constable in civil branch of the U.P. Police Subordinate Services, is aggrieved by an order of transfer, dated 23rd January, 2006, passed by the Senior Superintendent of Police, Agra where under the petitioner has been transferred, for a period of six months, to the armed branch of U.P. Police.